R L Jalappa vs Advocate General For The State Of ... on 4 June, 2009

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Karnataka High Court

R L Jalappa vs Advocate General For The State Of ... on 4 June, 2009

Bench: Anand Byrareddy

 

 

1 @%\-awﬂwa' W,...

IN '":'m:«: HIGH COURT OF KARNATAKA AT BANGALORE
mm) THIS THE my DAY OF mu:-.2, 

BEFORE:

THE HON'BLE MR. JUSTICE ANAND B'¥Rg;,§::);3&*kk  %  

WRIT PETITION Ne). 10293 01?  (G:x§;R[E§3%%. j %

BETWEEN:

 

R.i..Jalappa,   _
SE0, RL,axminam3'anappa,   "
Agw about 82 years.  ._  g V.
(Senior Ciiizgen n;k!,--gIaim§§3) :   ' " V

Member: "of'}'9'ar1i££meziég "(I_._o%:é_Sabha')'  V

R,/o'N¢i.,>. 1'47, --_2':s:d V:f54i.'§'};ii'I1,'g'31:l('.i"~S'¥:.EigIE:§ -

1 5' Biack, 'i'?.MV Ezztféﬁsﬁaarig' »   " « . 

Bangaiurc-«SEE?  V' _  "   PETETIONER

 (By  Senior Advocate, fur Mfsﬂaik 8::

1-  
f(3:"'i11e""Sta'ie sf Karnafaka

"   Caiurl of Kamaiaka Building Compiexﬁ
V.  Vecdhi,
' =._B:2r3.*gaIurc»-560 G03



 

2. Dr.Mahcsi1 Jushiy
S/o.Late.H.G.Joshi,,
Aged abuui 48 years,
Senicr Director,
Duurdarshan Kendra,

Bangalore - 550 006  T1é;ES?GNDE1€J*£' 

(By Smi.A.R.Shar*ad:amba, AddiiiéV3_§i2:.i  {ﬁr 

Respendent N013 Smt. M.D.Anur.éd}}é, Advé"c~a_ZéI'f<§r Rcsjspondent

This Vfrit Ptziiiiun is  'zzndtgr and 227' {sf the
Cc-nstituticm sf, «.i:;d§a, pmying  tci'_ ._ guash the impugned
nrder!pr0<;eeding:?a_  i 4.96; as  V.5{r'inexure~A,

   §¥(_'3:%i.'.'."Vt§W£vi!l(i mserved 0:3 28.CiS.2®i}9
and comiitg 6:1 i'c>3'_'Vi?'.1?¢1::;£}:xV1'1"<::2:x13I3:;'t sf Orders' this day, the Court
made the f?ﬂ.§ﬁWing:t  "   V'
%  7dR9ER

  «  §%:Vl§1'3'§:fU1i!3!i»0::':'£.'i'.(3£" the pariitxs.

' A   of 314:: cast: are as ibliuwsz
The,' Apeiiliuner was a member of Pariiaxncni when {his
V    "p5£;A;§§ipi§'A_Awas prctfasrrcd in ﬁat: year 2887. The second mspozzdczzzxé is

'  '   Bimciur, Dvcsrdarshan, Bmlgaiere.

?y



 

I1 is that pcliiiontaﬁs cast: that he has rcc<:i'e§:%;i"-eéfeﬁzzfazi

cempiainis againsi {ha geconé respundcni from thc"'g_§2n::jm}VV  

as to ﬁn: manner uf his. funciiuning; 'c:S *u1'\':tl:i'._aS' :3}__ic;g;3.i,i{2Ii:; {zf

cerrupiiun, misuac ufuﬂwiciai pcmzgr 31¢  had, ,§3§r' '§1 l:::'iiei*. (;{&ii¢{§g

21.8.2006, addressed {he I,}7ni0n'VL'L'E*§:ixit&%:s§t:r 'fer&_VVAir1?:§13r:zé;aiie;n and
Bra:-adcasiing esnciosing -.51 ----:;i_.é§%,*'Azgi§cid rggpitssgiaiien made agaizzsi ihc
sccund rc::.~:pondcni.. Th<;A"suid:'vt:n*t:}0;;::fé:v_ [t.§':i"t: iciicr Lzonizzinati

several af3§)&:tft3!.1§.}'§.*1:?i:¢3_§:aI£!$f;):!'f,{V angﬁ $jx;an4iii'iL$::s staicmtsnizs uf iizez

higherj;sdi{§i§zr3!L.f';1ngi E§:ai.jféaﬁzcci mag: judges £}f1;*16 High Ccuuri
uf  mad' ::._j'&-$§ ;gr§:_4(:i':i[§:;%"'Supmmc Cuuri, whu wart: aﬁeged

in  ;u:;a¢;- ﬁkét i::,1}ii1:§f2e>c;%'¢;i;ii1c gcseizci rcspendrznim

 '    that on &<;L:uz::zr:£ of 826 ietier written by {ha

;3:i::ii'f'§i{§n::I°« had Emu caiits-ti $13? by ihe gupciiurs vi'

¢__ih¢: '.'$£5i§x')ﬂ {§ 1'(".:'Sp£}I:dt:1}§ anti ht: 'NR3 Slii{)'§$€'.'£C.§UC1'§§i:§ iggutsai éiﬁ orzim" of

 :a;t$ff:r, as had hccn mqurtslsé by Ehc: pseﬁiiiunar in his iztiim

V'  W':;.L.§.}f$t§21id, by an garden ciatcd 2.1126306'

6



 

The sezuund ztspundcni had chaiicngcd the urﬁtzr of trartrsfcr

in an application in GA 383S2§CI6 kibrc i§1t3' {:%3.I1l3"'d1

Q

Administrative Tribunal The pcsiiiiunctr ixtsrtxin  3

respundeni to ihe said appiicaiiun, Thts :~r.<:c;<W3_11é--»t\'4t.»:'i§-;§3tV"2";<¥_:<:.Via«:x1£ §§aid.. 

conimdcd bcfurc the Tribunal ii'!ﬂi:'._:[}It3 '--L;1f§i£*.;i"'--,#3:.'  a§.{:£:s

prompted sauicly by the bast:lc:ss':_it:i}c:r u§f~£}§§: §61iT€'§{§:§§:r..:g1{;(i_;§§x¢:§91c«'; '

was bfaianily mala fade. The a_1fv}:£}..é:2*:«¥T:*::;ft:c.§ 
bcfurtt the Tribunal and  "{va}?'-g3fﬁ-2:. of ubjscliuns had

admitted {he  Ehai§' V'fé;'3I:;§::st;:iIié:1;ti;gr1:§ ﬁigéinsi {he stzconai

rcspomiésnl  .b¢cxf'i1gr=;~¢a:'dcd by him is.) the Ministry ané

that he  lﬁeré 7€r§:s..  in {Em agﬁegaiityns.

 V'  . €I'§":g3V.5c>a:g3z2ci fégpurgdana hat} iuznutz appmauhaé ﬁrm ﬁxdmualtc

 Crérgeﬁéi  wiih 31: §:£I3{3§5}.§%ii=é§.3Y3 umiezr Scnzﬁon ES{i}(b}

of   of Cuurix Act, 2971, (htsminafirzr rcfafrcxi ie as

'°'i§3cT Acﬁfegr iarzsvity) sacking consent L}? the Advocate Genera} in

" . i21._iii:::i-,:: aciivn for criminai cunﬁempt uf Cuuri against she

 " "§>§ﬁﬁ0§1cr, btsfcare Qhis Cuurl. The Acivuuaic Gcsxsrai, by an order

3



dated 14.6.2807, has upincd that as ﬁn: pesiiéiuner f':a£_§ a§iif§z£:.§:%:c,L§ §§Is

mutants (sf £h<:: iclitrr which endorsed si3E<:mez2i'§; '[§;.::1..:Vitﬁigi 

scazxdaiigtc {hes Couri and juaigm; -- h::'Jiiéis"r:s1_ :.;.§1c_t:i;c.';r:§ {":ab:.s; .;;;7g:a:::

cunsent- Ii. is this uxﬁm mi' t}1ejVAdvu (::ii:::'«ﬁenergi; 1153:" iS '.t'§.1'}{§.6Vf *g

chaiitmgtz.

3. SI-mi Madhusudhaﬁ' :a2%aak:§%s;;gm;g,mjg;;wa:e, appearing for
{he Ceunstzl far  ibliuwsz
3) Thefzgh  pcrsunaiiy handed over a

Elie? ix.) iijts  aw? infmrrnaiiun and Bmaxitzasiing

enclosing ﬁ"r§pm3éﬁfa.i§§§n»'  had been rccsivcd by past, iﬁai

 manna'. c:.ynsirued--..:.;s 133;: pubiiuaiiun :3? any maliezr us" {he ﬁning

Vpf fczui, whégiéizagver which scandaiisatts or imswrs the m:.ihL>riiy

af 3I1y"Cu:z:'i '<51'; gzifcjucfiucs gr inécrfcrcs with the due: cuurzsts 0? any

 ' ﬁadiciai preicgzcciings, or {he admirzisiméssn offusiicsm.

  ii £5 mnlcmicd that {he Advecates Gcirxetmi has

~ . £:z"I'1.5::zc:_s:zsiy wncfudcd that the paiiiimntzrr had admiiieé any

é



 

6

zseamiaiuus slalcmcnhs made: by 1hir{i~part§c::;:. ii was ngii; 'Vihe

 of the second I'{3':.~'»p£)¥1dt:!1l that the: pcﬁiiuncr §:e:1t'§'.__é':£l.2.*;_':T§.ii€ié.§%  

such aiiegatiuns in his pkzadings It;cfu:1fé;i§§:§'*i' *:'i}3i«1_I1al'.     

(2) it is cunlcndtxd that ﬁ1e_:;sxund«i°:;$1mnden;l icv;'--;§b:.t$é--..L

the process of ihix Court in pr§i:$a;§%ing tu a:2 z:autiun for

criminal coniempi uf }§%ff§'§i§§ﬁ€r_   uunscni
having been grdnlgsﬁ fan  "§1t: cunciuci uf Ehe:
pctiiiunef ic:21:__r3.;.\§ 2/g,»Q_'   Q:tfiI%ii;1§g§§*~;ggnscquene;es and ihai
the pcii_{5u:x¢::f'VAV'isr   the intcrvc-niiuzz {sf this
Court.  * '

d)   is  khc peiiiiuncr having pﬁzycﬁ an

  rsgiﬁ in pt§'Eiie--~----§i§c for the generai public; gumi is in iht:

   He has aiways iwid the Guam; 3? Law and [im-

_§ui§E.g;_Vi:i1"}'».i;"1'_ highest csttzcm am} is ihus sxlmmcly painzzzi and

"iitiﬁipiyfz azﬁiiguishcd at being accessed sf Csmicmpi uf Ceuri. The

  'x{é¥*y..«ihuughi being abhtsmsni {his fervmﬁ pitza is made 5,53 bring

  ~»v-ﬁic praceedings £0 a haii.

é



 

7
es) In suppurl uf ﬁx: isunittstiicsn that an order granting

cunssmi undcr Stsciion l5(l)(§:)) U? the Act is justiciaﬁc anti Eixai
the present peiiiiun is mainiainable, age wrzii as in :sup§1$3r£_ 'u_f7£_§1c:
abuvt: uoniczziiuns, the ﬁaiiowing auihuriiics are <_:i1t:L_§_:'  '

(3 .4riimrReg:'naIdPerera v. The Kiﬂg {I495}   

The appeiiani {herein was 3 " oi' '{}3 {: ._

Rcpnssctn iaiivcs in Cczyicm, W'iz.¢€ﬁ* .yisiiii1g._ 3  of'

his public duties, ht: mu;;vcd«%%a§c¢n;§§a§Tn1 fr<§§::'~soi§1=: Di: the
prisoncrs to the cffcxci Hm:  z3:}i"E§:<s,i';'_'_;3re:s¢:ni in Cuzxri.

whcn ;lhc§.r' .mJnvic£iun ware being heard. A
primn jZiﬁ£31f'I_7!T{:§;€¥£§{V inamzuraiciy inforznczd him {hat

uniﬁa  prisii1:ar_g__«\wh£§ xverc "urztigzfcnétzci" were taker: in

 ' .€jOi§~!"_i  ;i'ssr.:s:i'2tH :3? H18 prisonszm. The appzcii-ani haci an ﬁat:

be.-;:.::i3 of {§:3§._iiif£3nnaii<;n, made 3;: suit}: in ihrs Frirsun Vi:2ii:m':.~.:

'  Buuk'a$'1§3}§uw:s:

"Tits est:-:3': aciica at»? a eetais osf retazaizd
3"' £33'
pzisotrers beitig hearci in their abzazetlce is

zmheezithy, when repfeséenied by Cenzxgei Q2'

3



 

a:sth.e:"wi:';e the prisoners s§1::>:.2§d be presaetit at 

pr<n::eedi11gs".

The app::Iian£ was prcszzxptiy caiieé upgm» .V 

whesy E: shuuid not 5:: pnnishcci fur (:i;n£e:;£:§:}¥7 L3}3,Cu§;i'£ 

the cniry in the Visitors Book  itwas an ing;om;::(:i.§2:;:;;;Lgm@[£o12..V1*

He was ﬁmnd to be guiiiyfui'cz,mtr;1ﬁV§E.Qi7(,:uur.[.   

The Huusc  Lor<i$..iI1:T"%iPP.¢§i1 iru}édV.'£i§ai..§éppe!ia,ni was nut

guilty :3? uun£g::%§pi::1:3i;_VC;q;:;srligtiid    aeied in gzmd faith

and in    be his duiy as :1 mcrnbcr cf
ﬁat: icgi;i':::£V%:1"r:;V no pubiic us: of the ina.c§;uraic:
ini1:r;r§a--$§g§n;  my dirtci refcmncc in {ha Cmzﬂ ur
«E32931   of jusiict: «.37: {(3 the pmccss of tin:
  was imnest criticism on a matter cf puiaiic

-- imp<5r1a1:--§;c. " "V

  {;:'£}.,_ _?.--'Cur1,s*cie2zi:?z2z:.:: Gmup 1:, ﬁiuhannned frgnus cmzi £2i§:e:r5:

(1937; 3 SCC 89



The pctitiun was ﬂied seeking in: revive: a ea3niem§_4i...;[V§L¢i_iL§.g>n

which had been wiihdzawn cariitzr. The peiiiiL>z1a:if   .

ofﬁct:-bcartzr sf an assoeiaiion c;ai§¢:ciA»V(f*g(} h:'1ii"'é;iiT:¥}:,gcLi' [ﬁat   '

respondent had made certain <;13:z:z:z<$nis v2iB<3ui i:§1;::'j--2.ggig,a_gc*s;"sa,{}i:x.

had deiivizrcd §udgmcn£ in 2: ttﬁicw péiiiiigsxx i§1*§.fV;wi:VVit£I§:V;0?2£I[ Anthem case (1986).? ii); Sﬁﬁraﬁiéi Cuuri of India --~ which agcurdingi' criminai conicnipi. aﬁcsr sexvicc: af nolicw of ubjcsciiun that fht:

}3i3ii{i;i}§1t3I_ 'ri«3'§..é%i;;i;;;i1<z.§§ii.pt-nsunl of {he Aimmey Gcntzrai, as require?! V .uf' {he Act. It irazrzspirtm that hag" =.a:pPrQ:~:t<.:hec§ the Aiiunfeyv Gcmcrzii bu: was ' ggtinue the Aliesrncy Genera} himseif was a party .' infiis as {he Atiomey Genera}, to the sﬁziiorzal xinihem Case. vwas nu: apgrrugriaits {hr him in cieai with the ' v.i%1]5]fg'1iC&fi0ﬁ 13f {ht} pcliticmer and had been returned. This had been bruughl to the zxilcniion of the Ccmri and pcrmission had berm: sought to withdraw the pciiliun- Pcmlissiun was 6 accurdingly granted. It was {aim ":ii:ss:cve:"t:<i" by :hcVp£:.i_§:'i'§t;ner that {he Suiiciiur Genera} cuuid grant cunsczzi ifthc Aiiomey Gcnarai was moi in a p;:si{it3n--'¥;(§g§i?;:,é£3ns<:711ivL.ics" "

file a patiiiun. Hence, an appiiczi§.iuIif_"Ed rt:£;:1§I" ﬁféiﬁf' 3-:11"

wizaamwai had been ﬂied. 'h_"~\i W aei.if*"':*%<:'+%#§~..:""§;i;>'si§ex:cr," L % ﬁle Solitziim' Gcsmzrdi had dcpiinékj'.§ii:~:__c;un$en:--..<m'§a ricqucssi made: by tin: p»e£iii¢3ncr. qt:csii¢3::cc3, the Cuuri that asA«"iL.§3<_::. regarding {he consent of this7Sgj§§é;:'i--£ur"€§§::i£:r%;§A;biting'z1c:c.:c:s3ar); cuzsiti 119': E»:

;iisp:£'é_c>d.._ -SVtV1Vi §2:*'=i§it:~ urécr an nianscrvaiiuzz having been made l(L}'"'§.h6' ¢H&::=.i.°iV§;a£ "f-. iht: pciiiiuner wiii 2201 be witémui. the; "S4;i§cii4;r Gerrcrai rcfuszzs his consent an any ~ V:Vir2'*¢;ic1rg;1si, 'gf{:aznd", the Court tjbscrvcd that it was pmrfacliy ":3f1?e£: it;)'£'§.5."t§}': Ciéﬁztt Eu Ema: the conicmpi gaciiiiun as infurrnaiiun furﬁisﬁcfi {(3 the Cuuri but in vimw uef the Cuuri haxsirrg upintzd " ﬁxes wriiicn £:iJE1St:1£ﬁ mi' Eh: Soiéiziior Gemsmi was Eu be 'fzzbiaincti -~ it unly mmainesi Eu R exzixnirzcd whether the rvsasuns assigned for drwiining in grant uunacnl WSTC vziiid. é 11 The Cuurf; found lilalelhcy wcm and mtcurdingiy digmisrgéaij {ht-:

pciiiion.

{iii} P,N.Dz:d::: 3:. Piihiv Siiwzkar, 511% 1988 SC' A F. This case: invuivcd the {hen Ixriiniggicr fu r} Company Again. He: had <3é:§i.3_:crcd §;gsccc3:s"é§_A s«:z4_V_i'un_:{.:£i{§1z urganiscd by {he Bar Coumzii fij.--1§<::"2:1§:g1a';3... advocais pracﬁising in the Supz*e1i3-é Cuuri "*-ég;r:iig:;i,aiz2::d that 2.-mvcrai staitrmcnts made:"i:3__ §i(s§;§:'4I_t;ra*.;§;'§ '£}1t:: mini:-sicr were dcrogzzicfy' 'VZii;gni£3,~'. t§f i}'2e"'f§up}cmc Court. aiiributing [ﬁe Court s Liam cwnmmicaiiy affiucni saciiums of":s:wcic§.y ';,:ni.iv_£ii:::i;:.: siaitzmcnls has} ccam: {mm :1 mar: V' _ ft:-2'3ner§V'§'}«}§'é:'iiiV£he ofﬁm: uf a judge sf {he High Cour! am} leek £9 gjiiiit;-5.

cuzmisling L}? {we juégcz; czxamiaaxi ihc " V. nsijaigrnegzis made: in that speech anti hcid £53: ihszs speech mad in ﬁts pmptsr perspcciivc, die} mg bring ﬁzz adminisémiion :2? juslim: ink; dixrcpuitz gr impair {ha a;§mi12isim£é:_3r2 ufjusiiazc. 3 12 However, cm a qucsiiun «sf Law ~ namcziyg w§§¢:?i.ft;s;r {here was 21 duiy cast an ihc Aiiumcy Gcncra} ($r._:ikvr.§gSij§i'éii¢;§§' Q' istsncrai in umxrsxcier an appzxcailssen 33: gram 43$ cuxtagclzi 1;: {t':i""£3};-2 uf Sc-ciion 15 of the Cxsnlemgi :_;fCu«:;£':f_iSf;'?&.a:i, «"§'\?'E1§ii§w§1"».L ihe granlizsg <31" nut:-grmxting j%.;:§;éa;a§ie by {he Cami aisd if ¥'1{J'1"AI-'*gI'°dI}§iI}g man be bruughi u;:43 in_.a r£;3i'e{i v_ by 21 person £0 bring ii is; éutzgt :¥;g3"§.:;1:§{£':'Vé§,a;iion sue mum am} ai the zszums ihc same prumcettding kin:

auli2;f1.«£j§T €31' Eh: Suiiciiur Gsnerai in graagiing ﬁui :gv.1.._7'.::V1f1~§ i§I';'»,_':--'Q"K1V:¢.&1'xsent cat; be chaéiczngcci car must if a.§$%#a;v:; has by mi 'i'n'ai:c}§mndcn£ proazecdixzg'? " ~_ in £§1::ir \:i¢::x=v:s cm ibis Lgucsiimx. iaszséigzc upincd ikai it was 13:): gxgsgibis in aacegai ihs , :"_;'\§<V.;§:§:*ii§:Q;):2V"ihai tmcixzs nu Lzircumslaatztzts Eiw exercise mi' disazrciéuxi bjgs %hc Aitumcy Gencmi ur Soiiciiur Gsmsmi casmoi be enquired iniu it was htsid that even ihuugh the Aiiurney Guncrai 2;: {he Suliuéior 2 13 Gcneszmi may have deciiszud Eu {Eta} wiiiz ﬁx: m:«_zi§rr., Sign Cmzri could dszzai wiiix ihe maiier on aiicgiicgn being, drawn to {he ifjuzzri. hszuriicc Ranganaihan, huwmser, upinmf Ehai E§1e_:r£.3§_§:-.<§5£_§hc Aitorxwy (.§e:nt:r'.=:.Iz'Sc3ii4:itor Gtancrsﬁ in the above: £;;:n'E.cx:" to that of an amicus curiae to assisi ih¢:»A(3m;ri if: a1i"a;;i1nifiis_ii?a{§s.fcVV ' matter mike! than a qi:a.~si-judi::ia1 ru§¢'.:i¢{i:fIiiining_: jg iijs .§n"'§&§yi'11g rights of a member 125." {has pub§iQ.._§i3:;1-vé$ an 'zziiﬁggtﬁivviévééziisémnci." if [315 cunsanl is grazzledr' nu _:{33I1\"---'r,lp§3'I'£.'}.'::E'£;.'}i"i' 63¢ (Emir: EL} uuniendvihami "liIt:'J:'; ﬁiiﬁifﬁﬁg"{:{ﬁi1t:fai;S¥.$§i£:iiL'!I' Gcncrai Laugh: rm: is have givéz:V}1isVcu:2§§i2ﬁ:§; F'c1j1é£«.wuL:id aiways be ape-1; in {he Cgznri if it isﬂazxtzd iiiai, there ism fcasun la: iniiiam aﬁiiun? to dismiss ihc: '1:;¢:;iii::«n_ Ii Wag epined that it was us: 3- fmiifui exercise: is; re:vis::w "£312"-&i:>§$1sit§¥:V _u£$ Aiiumcy Gene:-&:'Su§iciiur Gezzerai ami iimi i§3u«$£§'-eﬁE£;ér;:";\Mcre imprupcriy juiacd as pariics. Ii wax heid Ehai may aéénl ihtz pciﬁiuncr is nut zit,-privcci sf his mmeéy csf ceming

- the: Cami. and requtmiiag the Caurl £0 iakc sum main aeiéon @ I4 and the pciiiiun weuid be nulhing mere than iz1§or232z:iio:f:..<§::; " . {he Cuuri may at may not {aim sue muiu acléun.

Shri Naik contends that :3uiwiiIi:;ia:i3.§§£ig £i2<,;.;; =c{ix<t:fgé:'23i " views cxpmsazed in the afbuvc: dccigiain '*;..::.~:b[u Li§c§z::sii.<;i';zb§i§i§?V bf an urder by the Aiiumcy~Gc21g:i:4§fS:3§%::§'ie33"L.:{3<r}§::;_ra.§ i§wvV"'z::iVanimou:£ decision is Cunscieniimxs Grmzp. g:a::§= 'pf2:v;.:iif$vajmi'_'.§1cnca the wrii

-L Elﬁiiiienés mainiailla I-'i. _.?<;;r_ V't.~;:t__s1:*1l.::"V:gA_ liar: -__{Zmn:«s::.i~' R21" rcsponderxi 339.2 Sm¥..Anurad'ha Ufa; 1~t':;?vi}!.i §§'»£i4$§'3i:f_Jf§'§£_§_\:&'S :» Thai [he gjctitiua is nut m.:{iniaina.3:1ir;: as it is 110?. shows as $13 right ni;"£he"peiiEioncr is aﬁ'§:c£cd. The Ufdiﬁi' under c}i2l;ie:;gt.é'i:; 'i:_§ iaéiz-A iigc consequence uf iiw pe£ii£m:mr'g awn mi *:«md he §.;;Vras*;_"$221§:$§,-iii: for 113:: SJd.IIl{:_ T§3t~:.- gram. mix cunseni by 32:; ~ jv»-Agiwxzaie Gtsnismi is.) iniiiaie aciim: fur criminai ezuniempi :3? Cum": i a':T;;xi;~..2i(§z::?ii1i,s:1raiive ate: and is nui jusiiciahia as heiai E}; a ciivésiurg VT vi' iﬁis Court; in {he case: {sf 3?. ¥«"'enica£urczn2t1rzapp{1 za n£}:K:z\:};iicer, xii}? {Q78 Kart 53?' ~«~ referred Eu wiiéé apprawai in 5 15 P..?€.Buc3z2 V. P.S}2i"w:.si2w1Icar, AIR 3935' Suprsnw C{2?f£VI"§4 'j_V2{{}8 (' Per: fusfice S.Rarzgc2mzi}um).

The Counszsi xwmtﬂd taiu: ihits C§qu;iE»_£h;"<3a:g}i'i§¥&¢'_':xge§§i}¢%:§§::;<.:<:.}.;¥3§f'R' . Mania and the siaientcnis <31' tbs pcliztigngéi is _§£:';a1iAf}<:"i.h:;;é ii-;(3::;§i:*::3i granted by #31:: Advtxsaic G¢::n::ra§.. _ Tht: Cmmsci piaces,;e:iia:z1e;Vt,:----<9ii §.}:£:~..£b§§m£s'ing. a;:i§1:3:'iii::::~; £9 hold that the pciiiiun is n:1{'if1v;;i12i aéz:ia§§ie:7:'«"

(i) N. __ £7.i'C.Nai;2:zr, AER 19378 Sésrpreme Couri 57: wixcruin "§:§§"iz} Ehai. absoiuies Liiscrtziisgn is Vcsiad is the Aéivaczsie Gétxuniai in. this maiitsr uf mzuurééng cunsené amgicz-2' Sr§;:'£§s3n gs? fixes Aci. Grant er rezﬁmai uf camstmé by ﬁat:

Aﬁyéﬂaic Gé§t:::£"r.?1i umitsr Scciiuzz if?» mi' ﬁgs Aci, was no: jzisiicéabic. §:ii) §*Lc:§i:izii::: is piaecé an the Qpiniem 0? iusiictz Siéagzgaxxaéhari ii} is caxe: gfsztpraﬁ -wimmby iize; £y§a:s ssiﬂasiéan whisk ifze Aiiomey Gmcrai may take when an appiiasaﬁion zztxiaing his; ~ V censcni its Inadez @ 16

3) Firsiiy, he: may gram pennissinn in which cast: my furihczr question wiii aiise. it wiii nui bc apex; its any oifmr pa-$53011 £23 came in {he Court wiﬁx a prayer ihai such comscntﬂfsiégfz-§4::1g$§vit:

have been given- For ii is aiways open for ihe C<.»_§:rt ﬁes. the pciiiiun if it does nu! merit con:§i<ief';:iiun';<._ - ' Z!) Scctmdiy it may bc f.'M.JSS§§)i6 Li"£';fi Ql€7'}'X.i£{3§"I}t3}? '1::v§{" " be abk: to discharge his siaiuicgfyz _"1'*m_g1im5'-inia' '§ar§cuiar east: ﬁn' um: reason at {he-.: :r'1£}1t;tr. :.:'1'*'$"".«§:"':":.¥..S."~§.I"_lI'.3 circumstance is 4"»:I'o}1§<;';9g;:;:::»'1A'AVV}t';z;.,*rztst.s_%;'£§L§2§{(}iIg'£ If98?SC' 1451) in Eiﬁtitfﬂi \&*':3c:'"& 't§1;§"'*;:t§nccmud Law Gﬁicer is {mi in :1 pusii;.§yn'V R1» {aim Vlawigzcision :33: the agpiicatiun by 3 third pariy or xvi§err¢Vi}:;: £.:s,1tz.:-;éi2{_ is refused ---» it was upizasd {hat no usxzfui purpxmz wcukfbc in examining wﬁclher the officer shuuid have givcn as. cjefgiﬁiun um: way er the uihur. Fur the pciiiiuncr cuuid " a.§wa§!'s. place: iim inﬁmnaiiun in his gusagessiun before the Court requcsi the Couri to take action. This, amxaréing in Ifusiice Rzmganaihan, was in cffeui ﬁn: intwiziiun cf ihcs trbstzrvaliun {if 6 3'?

Bhagwaii C} in ﬁdohanmwd Funus' case an as muiiun magic fey {wailing ﬁn: urder uf wiihdrawai 13? {he peiiiicm, {(3 the ibiiuwiag smack: "The pciiiionar wiil nut be wiihuui rcmcéy, if the Suiicitur Gcnerai refuses his cunzsemi, on may irreicwani grgjﬁpztig".

(iii) Superinfemieni 0,/'pazsce (CB1? v. Deerpaﬁz %;:*;zg§§ms;;{¢;;;}, 1996 SC 186:

The Big}: Cour! had, aiféhts in$:V£:»;_11"m ufﬁit: A. quashed Ehc: sanction accorcitzxi {:3_(it;r_ Sazciésnﬁ 05 {he Frc:2::niig:§i1Ei33 i9?§'7"iu;iniliaic pmxzecdings agaimsi him. Thc: Hi--g%x ihai ﬁle: respomiatni. :,2ugh§ Eu Emvc beam given an L':1:j3uriuz:iig2 uﬁfhcaxing, ' " --. Supreme Couri hctid {hm {he gram vi' samtiion is'e.3:3§y an 'ziiixﬁinisiraiivc funciinn {huugh Lht: accused may be ._2sadd}t:L§ 3§%i.Eh ;3m:st:t:uiiun_ ﬁn iiw xstmessary ihcis £;{3§§(::&.:it:(§ éaring v 'vﬁifS_bi£i§:'t7S{;g:cliil}I'I being placed bciljre {he sanuiiuning a1:i§;oz'§i.}«, he A _»vi$?r¢:aquircd £0 mach an apiniun, primc facicf ihai Ekc: rclcxzani i:a;:i.::; V wank} 4.:L;:2:~:tiiz:£:: an £.)ff¥$§}£3t2 and £31211 rzziiimr gxami ur refuse is gran:

E E8 sancﬁun. This: being an administrative as;-33., G16 raced 1:; uppuriunily cf hearing in the aucuscé bcfurt: acuQ:giing*TVsé£a3¢E§*§fj:z docs nu}. arise.

{'5'} Sfaie of UP V..}'ahrf ﬁéaf, if j:A .d:t§isi§z21 L' is rtziicd awn Eu cunitsmiv ihgi. j;:<&§.§t:ia§ §<:§:Vi'£rx§': C»£:lI"1'§:}i3..:§II':iE£§t3£§ by iht: suhjtzct mailer of 3 p:;1riisu§:ir.T.'{§:2£:¢*--::'f.'V cxsmismi by the Amgmey Gc;zcrai"e;;1j: .'ihc:=g5;d§u$?3alt:.§I3:£:§1r;;f.a}if'¥.:j szitxzide: whcihzr {<2 institute ic:g2i§_V§:):*§;;~{:rsedii:g:s; 'i'.éfa. :2:_--w.:1++j::;;E.ir;2"1abi:;: gmsxvcr. R t:_§i2i::cc' is p§a§ic;§"C§ {has ihiiewing:

(X? ) Ba; I34;;c.§¢ra;§ :3. kzamg-é Pirr2;9z;fKL§z1.:fe, .432 zazas 5:? 3% ,.4.,('vi) f;:laie.:x£;f£7}a3i§ri v. Sczrzjeev aiias Biiiuo, .»iiI}€ 2983 SC {_vAii--}__E?c§§:az:§S§2z}§c£i ﬁbuncésziiizn v. Ganrgmmms of;\!'{:7T Eeiiri, xifﬁ % % 3935 S*é§f. 26§§ ' The Cuunagei fur ﬁn: !'€.'33p£)!'I€i€'£§§ weaié iﬁzzs cuzzicmi ihai Ska pgmam ix: dismissed with cozas.

é 39 S. in the above: Backgruund anti in $13 Eight Lsf ﬁat: auifluziiics cited the f0ﬁ¥_?%&--'§§}g qucsiiaans €§2a.§ arise £131" uuiissidtzzraiien are azzswtsrcd as htrrczuszcicr: a} Wheihcr an artist :.3fl§1c: 15s.a§x.»«;3<:ait: {3¢nc:rz§}§';'---§.ﬁ or 1:01 grazziing consent. umicr S::ciiL:n..,}_§{V§V}{fb:f,2 gs? Act, is jusiiciabic'?

£3} ¥Vhcihcr a cumpiainanf §':~:__prcc§L;«;_§é<_§ ,frum"pgmst;cu_§§§13g 9:5 4 a contcmnsr prsuiuticti §§'f.§}§}_£i$i§I1£iiﬁ:§1« ﬁle aﬁsgaiiaaﬁ 1;? criminai u:onte:11i;3iV+'c:f".Cs.i§.i:tL . 'j3':¥.§E:$¥.ii¥§}i in ii}: conscni, grrgxiii¢(i'7:;::"=.r£ﬁ;3é:;v;igas 33%.: cast: may be, by ﬁn: Agivzgcatc: G7€:3;t:'1":::.i? _ 2 'Whai V£ nf1;§e::j_0u¢;;;h£ £0 be passcti in E323 grcgczzi cast: em " . "in ahsﬁggﬁﬁg ihts ﬁrxi. qucsiiam ii is {.0 $2: nuicd E323: iim icgai _pre:::t:£§c:nvi'«:_ﬁ:21i huida {he ﬁciti is {ha decisiam in Cmnsgrimifom

12. Aafvizzzyrzzneef Farms : zifﬁ 3538? SC 345} «W As .5:§Z§'t':§£.§fe;J ntiiiucd ihe ixisiory L3}: {ital ease xazag éimi tin' ﬁziiiéencf iimrcizz E2313 ﬂied ti cuniampi peiiiion §::§u:"¢ 'aha Szxpmmez ilfugxri a§§<:g%ng £323: 3

2&3 adverse cesmmtmis against [he igzaigcs win: had reﬁétzrmi E33:

}::d§_.g;m2ni in iht: ";"\i'a£2"on::i xinﬁterrz (:(15£¢ " consiéiuied crimmai ctmiémpi. when {he pwtziiiiugx §.:%:£I}}§:- up Ecibre ihc: {:¢;2:;f§T._qe§n

26.£?.i§36 W nuiica xws issaeé in ytspuncieni. _s:§p."i'"5i§;.;z:f::::%~;;§' _ reizzmabie by i«i$,i{}.i93é.

'When the maiicr subscqucniiy ¢;~;:::t:'_A':3;.§ §é£};.}1'*z: é1 ihrm: judgtss, iii: contcxnncr ﬁic¢i}:1 r:;p§y fé1is.én3g,ai1Vui:§§?ea2§&.z_:;i ihaik V ihts pctiiiun was nut nxainiainablrs }.:s:§§V§;.§::t"'é--h: :.:c,31r:S~.:::1..{ injwriiillg mi' {he A1t.omcy Gsnesrai as rcquirixi "§u§"Q§: {hrs A-LL B}; an urdcsz' Liaimi '~)$'.i3.Z§*8:6,"{§1é'--;;£§'£i§im3cr urazs ciirccicd ii.) mauve: ﬁle A£turz:c}--* (}mV'1L«:«.--':<1f:.§iv. i1§r.his._c°u:1;_$';cui. The: é:€§e:s§ne.:}r' Gczzamé 9:1 hcmg " '~ .;nuv::§£3:'«:§;2}§__1§1.:__pct§{§é)n::r.,.upincti iimi Em Wm; ixirnscif 3 §333'§}f, in izis *:<.;.*a;3:«L§:ii}.§ 3-s»_«}31£E@;nt:§; Genera}, in 31:: '}'fz;iiz)ngzf Ar:§}2é:m Case' agxai ii \&;¢s_L2'§A nQ_i 3§§r:'opr£3i:: fur Exim ks éitzazi wiiis. ii}: pssiiiéatnsrag appiica__iEon;3~ and {he same was wiumsci.

" the maﬁa: cuming up bcihm {ﬁe ihrct: isgtigc ﬁczmzii 13$':

iv2'.}i2-i§86, the uumzsei E31' {ﬁe pctiiiancr smughi. Em wiihdraw ﬁns: % gciiliun in View es? the Aiiurnuy' Gc:ne:°ai':~; disabicaxtzexzi. ".'f:'%;-*:'L"i:%;::;r§ pcrmiilcci the wii§3<iI*dwa§ of ihc pciﬁiuxz wéih petilicnn on tin: Ncziioncei A??i1;?€?I??:.'C£I.$'E't"I£:2'£1(:i'§-[%3§§_2, V'ii Vﬁiiééikgivfg. Suittizstzqucnliy, {he petiiimncz" Eicd 3iﬁilninalb'.fij?5¥§isa£t:i§:;:.¥ié:;:§;:i~sV.L ?t:£§iiun to nscaii the uraier gmund lkai ii was nui nuliued {sf ﬁne §m:z:c¢.§ by {he Supreme C;3:z:'«LV the be mai:':laézxcd with the the Aiiumey Gsntzrai was :9 fiiing 'the paiiion. Thai pctiiiun '.._,ya3" ihrctz judge ﬁcmzh which ﬁaé ptzrmiikzd §§éii§;ai;tavVﬁé2ai_:'V asﬁscrvcd :

i7?§:~3 ;.2e:;i£iéar: cgrwz Eye rewvecf 5;}? raise ggagiifscrrzer' _§":ﬁ'gr?.§§z§--fa_ir:£r:g the csvrlserzi gr" Sits: Sc;a£;'ci£:::r {f'rer;em'§. 1 92;: ifsaé the ;.re:é'£££:>r2e2r wiié rm: 5:22 ;?*efﬁ2er,¥'}*, if fiie .'Ei<:>f§z:§§::rr €?er:e:'z:g§ r's.:fi;sg.s 32:15:

~. czqéisersf or: arsy i!'i'€§eZV£J§i'2E' gimérzai "

" the pttiiiznnvark appiicaiiun - the Suiizzéiur Gtzzwrai ....:--'éfuscd in grzmi cozzscni. Ii was this order uf iht: Suliciiu; Gmxerai w'hi:.:i1 was sailed in qucsiiezz in ﬁat: paiiiiom; deaidaﬁ by Eius ah)": (Q2 nspurtcd devising whezznﬁin {ha iwu---juzigs Bench has 1;2,1r2§i'i'a2.Cit:g i"'.as fu1§uws:-

" Tfzus, as mailers rzou: :¢:'£2}é£f;"é'.'-§ '£333 t§:2e~f} everifs 232:2: have irar:spir*e:.'f ¢:4}3;Z 53:9 iv"

afbresaid p£.:SSe?zf ﬁr: _£?:e rr:E:_I¥:3gf ﬂy "1r"':se'é' £§'g2r:c=i*: "ci;,§'"v.§§§fgfe:3 Judges, {fie positéorz is that fffé' vg;_r}1»;;;v_er f£§}*'~re§_§;§e'v£ii @522 3.2;»:

rrzairzfuirsarfyie or:£y irz"':::g5«.--:» 2'§sé"g}eé§it'g'«;z?§é::*._has ééiiairréii the wr2'£2'erz e;-¢;r:se2r:I Qf ri§;' {}e;%é%.}._23 in case ﬁzz-.2 abie to niafw V934? ?}1;:£'»--€§:e V:':gii2.se,§? ;;;,i'f'E:ir};::ezrzi' E2}? 2'2'=ze Saiiciioff fézgzs §g;:i: graurza'.

alreaafgs' ,s:i¢;".t"':::_g::.","V. .S£f:2"T'2f§:L:f'2:'§é::.'w.. Véféézﬁrczi' by his leszier ciafezf T§*fé?iPt£ar_§gfji,t¥, ﬁ}"fi';v'e:'§'?«' ' a'eéiE;'se:§§ :2; gmrzé C{}f£$e3i'§£' so ifksiifazfzuxsv V"Vz;.g~,"':':'-i'.;3::%.r4; .T»';é:2z§ié:2:ps' gxroceezzsiérggs in que::§i:2r:, Eiafrcafafsa 'reazééﬁéﬁ Jséreer; siaied by 115:9 §e.«:2:=*r;e:.:"§ 5 Sanﬁicifdf §':fé}ié?a'f."iri guppari »z;g;'"1'«::':;' carzciusiorz ska: 2'5 "':*w;_3:§ie3..V_r;e£ E:v§£'ri~--«§.--':e' puiniic irzteresi re; give: his cargsersg so f§:s;:"~£i::'.{Ii22'é_;:rz sf size corzierrzpi prmregdérzgs. Ajfer f'§££ZS£}i'ES giver: by E316 Seamea' 3053652151?' A G§2r:~er§.j'E, A4429 are afapimorr t}:a£ ifze grzjzzzrzcxi-;* siazea' 5}}; Sim §;3Z£c£for Gerrerai fbr a+'e2cEirzirzg :0 gram' corssersr azrzrzgé A Emﬂsaid to be irrelevarst in Eﬁe eye zagficzw: tier can 5&9 : view expressed, by the §{2£;'<:1'i0r {"}e.+2emz'.' Eve zgrﬁzamcferisezgf as arféitrary, iiiegul arr :gr2rec:.:;z.:rr:a§>Ze.

@ 23 Jr: the circz2rrt,:;£c2r:ce.~:= ii Esa.s- :0 Ex: ﬁzezfa' fizat £52:

pei':'I:'or:ezr' is not erztiried £5: szgcceed igas: prayer for r¢;;§g°i2zgf._ ofﬂze crorziemgyt petiiiorz Siflcé rgeifiser Qf Eke c::«r:a?:'£Ai:'}£j:_s".j' "

prec:ea'er:t spea<:.s'f:ea' in the e;:n2'er abtea' {}ec;:%@f;er_AJ.V2V'§¥ £986 ﬁrr rr2¢2'ir:£e2ir:c:E;i£i2jv of #2:: p_1'T£.2}*€£Tff5]€'}f _;r%§>§ said {:2 be fi:.{f.%'I£ezz'. 1'»i:'~'e~E :.?Cé?:t_?f'64§£'If}g{b?:' t§z£2:3g. A' appZica?ic>r:s. "

This? aiilzut Bf the above isu {hag '$3.5: géaséiﬁs given by the Aiicsmey Gencrai of in giving <3»: 110$ giving h£s c0ns::ni wt :rc jt;.:s£E¢::§a§";»i<:};

This View Sabyaxauhi Evimakizexji 3, in P,J'€£}ueizz S ihriified hy cunsiderizxg why £his ..V;3raa;}:i$x:e 43$' {ha rcqnirvsszicni of uonscni grew up. Reference is (..il;§3V'¥;?'§{'X"1'Vi.),E::f.3Vf>§xif§'V%iii£3I1?Ss uf Sarkartiz: J in Si1€.S:2r§:zzr §»"Z::_ EJC. ;1:i;i;s*rfz .' SC 723% is {he sffcui Liza: ihc xasiluiz ubgkzei sf

-v__ -»prcscIi§i;:;§_=5 these pruecdurai maxim; uf §aieing uaugzxizazsm under ' '."'SjtJ.:£_i§§£x 15 cf ihc Act. was to safeggarci iim vaiuabic iimts sf {Em .. .,if§i§gh Ccmri or $315 Supreme Cuuri ﬁczizzg wasiczd by §l"'i\:'L3§£}££$ compizszinis uf wniempi gxf Cuuré. Frsqumli use: of ihés zsum maria £5 *4 5» puwctr cm the inﬁmnalinn fumishcti by an kzuzmpcicni pciiéigwn, may rtsmier these pmuedurdi safeguarcis pmvicied in suit}-Sazciiuzx (2) oliusc. in such cases the Cmzri. may §e: xvcii adv§3cd.'{L2a%:aéi Lzf iiizts advice and assisiamsvz :3? 81¢ Azi.vL><;a£c {§<j:zm§">2:i iniiialiag pnxsacdingrs. in {his eunncuiiun Eiw C:)g,11iiv_"i:*:;i'<:i;§ff§€::i'¢_iuziim ' obssrvaiiunzs ef the Sanyai Cummiitcig agpgigaiézi .}ii1i\¢ question, where it was ubst:rvcd:9 "ft: the caseqf" <:;=*£§r:**éi}*}c2«:'L_:':::)£i'§s3£!:;)f, ;é£';'£ Ezeirzg coiifempt ccyrmrmted {rs 'F1522 fizcéﬂzgf"f}i¢% :C».;ii;*:'£, we are of the 0;1irz£§}?2 féf¢2.§ ~Z__i_g.'zIe}rI the Em refer: ajﬁse ffciurf, s»:Ii£}'?m7,:t'--ir2 arg}3":§{c1}_} i?9ﬁ§§i9j,*é;=*£&:g win}: the sarzciizy cit?" fixes z1cé':7::"r2't'5*rV§%i2iiz>;z ::fji.s5iI:c.<,3»,x {;"':,':<::£<,:rrz :15: Sakai: an cg rrsgstiori .§o:~;>me' 0523:? 'agerggy, Suck at e;-czurse ofacfiorz wouicf V. 6:2:-}2'3§;fe:'ai>£e £I5'.§')'}£Fc1?I£Z'£3 fo the :'r:a'2'v:"c3zzz,2f C}:<;;f'ge'f£3 2 ' :2: Sarge. [mieed some High Charis heave ..,1;,é3ra;,*::zii:: 'jfrsgitie Rzzzies far the z,25s<>c£aIi9rz Qf ike Acfaexyzsafe iv 4" «M gerzeicii ii: sorrse caiegzprias s:gf<:g;:seas :2: ieasi ,,,, TT "~._Iu:~xlie.:c: Mukhmji ihcztzibre poems ﬁn: i.1§163§iL¥ﬁf 'ii was ﬂu:

prgiciiue {hat cxcepi whats the Cemri ibeis ﬁszciincci ls} {aim msiéon sue) muiu panics were cnﬁiied £1; move zmiy 39:; ctmstsni. if 130 jusiiﬁahlc rtzascm was given in an appmpréait: cam: a2*2o:i._ such cunsani was rcfuseci, can it be said ihai it wouiti 33:31 be priegier faér the Couri to investigate the same?"

The qucsiicn uf mvi¢wabiiii}',f "mi£1x:é<i:c;'1&1ai;iy_AT"V3133 ccsnsidtzmd and answered in the nc_gaiivc"§n 'ii§:gianc3 _i3:"ihe~ R.V.Soiic2'i0r Gwwra? ex DC' V (See }J€lES£c'2!I'3,!';;' Laws «Reismej Vaiwne 9 {1} para 434 ,z'v'crIe:VVg'V§}. , ii is to be kept in view Zvihak r:~:.ia:vani in the ;:uz1icx.l of the t.:uns{iluiio11«a§.Lsc~hcm":: i'n. 1n:i§ia V(See: para 4% 1315 Ducia'..s: Cmg). Theft: zimpic auniise.i;I§iiy to aacepi tilt: pmpuzsiiien Eh.-5:: uni:-23.2; Ehcre

--*:xpzf§:s:s e~zjj 'e:v__cn an implied uunsiiiuiicxnai bar - {Exam sauna}: be ':4 sii£1aiio'ii'Lj----w%aé1"€ iiae: rzxtzwise mi" gxswer by any auiheriiy is v% T H ' ' bﬁyond _§;1<§is.;ia§ review.

"file: Ruiiaacc placed an {he dccisiuns in A1')? 1996 SC I86 AIR 1996 SC .722 by the respuncimi - reiaiczi 2:3 :1, right 0? hearing bcfim: granting szinutiun uniﬁes!" the pmvisiens 6}: EB': Q 26 Prwcniiun uf Currupiiun Act and may no: be mievani in ihe: prmseni context. On the Lather hand, in {be case of J0}!?"i ﬁzlal Supra whiah is rciitzd upon iiyy the: respondent. The gxbsétfégiéons (.3? the Cuurl at Fans 28 (323 ihcz scope and cxicn_i;""é.:'fA'@if judicial review c}£'l§1c High Cum': may be £:c3:;ssi;§~;;;;'i':=t:i::~., "ﬁre scogée mic! eixie%fI?:'»,_§}f ;;;::;-3&3?' :3 AA revéew ofkire H53}: Cour': <35-rgéiairiegg. girrici 7' . 2;?é§ 2'§;é'; . Cor::;'z££zzIs'a;;r2 oflrzzficz w0£££C:?"--!2;,§}§,?_f§'£}f;I rzaiure: affhe order. ﬁre r=eE;;1ée2r{:';;*£;2:zz;;e as '¢i£;s--.2. .§F:e;..i2£}:er reievarsf ﬁ1e::f<)f*S irgiiiggifrzg g-'fie f:'¢3f3ii'~é_§ 'prggvwer exerzrisgef 53:' +f§?x~;~. é;'-iafifzéﬁmffiezs rizifiieiiif: wfseiizer fizz: Blower' :':;' fz'.;3E1é'fz}F}£, ":;*r'aLfrnir2£s;I;"arive. T323 power <2)' j'Z£c'ei£:2i£;a§1'7?'e1}f£3.»§' 'r;0f"*.i{ﬁ'e}:dezf £9 «;2.:::,s*;z1rr:s2 4: :¢2;perv:'3-;;rry _ -ficivie :31; "c2'r.;§r2 rﬁsé' rzibeé Size 0rr:rzz;:rre:;"e«:r:£. Tfge power £3 ;'r:£V;er1cz's&AcA.i"e:i2'-,-§--~,--*-*.£t«,**'t<Jv review gowrrgaﬁm urzcier SE19 mi? A " -. __a'<;v I323 cmirfs step érzio the areas exciusiveiy yiéze Szgprerrie Km: :9 ﬁre ofizer Qrgarzs of the A V S£¢:?é.: " §e::~:'3ior;.s; arm' czgffwris wizéssix dgy rm" have ¢2§f;':;zd:'§:aIive e;fisposi£§c}r: rnzzy rig: sirécfig jiiizfi férar ' * ce§§?zsic2'era£ior: beflfsre ur Jmfécgczf rcgvieur {Z".s.;vz;r*I' Tégg Eirrzsferaf scope ofjadécial re: View s£:cz,:irz::2'Z_;v gm: are.' 27 {2} Ccsizrrs wfzile emrci.~;::'rzg {E22 powgr of j2m'£cz3;::§ review, afar riot' ,3?! fr: c2;);)e3z2§ over' #2:»: <2'ez:is£s::r25 of adrrgirissfrzzsfive Erodies, g'2'§} A pet:'ti::»rz ﬁgsr e?:jz»£c2'iCic3tZ revigw waufcf fie <;:r2::;-* arr: certairi wefémdgﬂried gmursafs, {iii} xii: arder pczssezz' by air: adrrzérzssiresiéve a:;':f}sé,§§'z?}}"L:'~.T. e,z:ezrcisir:g z;Ei.§c:*e£ic;:r: vested in it, cggrriészplréi :"

ir:te;j'E~2rec¥ with in jztaﬁkriai tzaview, shown fhaf exercise :::f:.2'is:;jé;e§'£§f:' ':'§5é£I"z'::' 'V 0!'1'§Zeg::2l "' Q/§3rI£,{?1;it1;.§'.£°,§' * .

Htsxmcz, it uzmnoi be accepted [haE'i.-';et.»1: ':.*:-37:13:" g:«?_:--:si:_sVedE'__y {hp 'H1'-'iV(h*£)'L§£:Ii.t:

Gcmcralzvvin gréﬁﬁxjg 0f.'l41'!{;'-E4 graixting 63()IIt§€.'«'¥§E lifldtii" Se:.ui§.uz: 1:31] Xﬁ) of the: Aci xizgi ju:sV1s'£;§::§t'§:*iVt':";1_3.i'(§;~§.1" any circumsianuzs.-s. lhc quczsiitm wixcﬁzcr a i;(.}EI2§3:££:!,i}"!2i}}i war Eixt:

;iL3t1¢i§:i"::n£§:A« prcciudcé fmzn proscuzxiing L3!' dejﬁsnsiing the §$§i3:c1g::;:ii1ii15 "'_z;;:;_ cast: may be, depending an the gragzi at

-- c3{h::fié:is2:$A;.;{"¥}3c2 caanseni by the Aiivtscaic Gsncmi W 352': iimrc is: futiahimiiy of opinion in ihc above cﬁcd cases »~~ [Em eiéizer pariy wiguid not in any mannar 1% ftﬁliﬁfttti in eiihc,-r ﬁgmisizing infurrnaiiuzx fur ihc Court in aci {spun insufar as 33:: Ltgmplainani $3; 3 28 wnuemmi ur for the aiitsgezi casntemnar E9 gizsiicnd his £:e::mie,s£.:é it} £it':i}'I(,)Il:i§}'3[t: ihai there is :10 cause: ufae:iiun. in the faﬁiié am} circurnsteznctzs :33' iiinz prtzscﬁi £3%15t§;"£:!$"'§§§~§Li§_..{i"EE {:3 be urged by the pariics, ii uannoi be saizi ihat 1.3%'- by [ha Ativucaitt Gcnerai suffers ﬁum--a'i'2_§.r-- ;:3sr*§{rcr:;iii_\Q {it iiicgﬁiigg. The pcﬁﬁun is lhcrcferc ciismissazei , 'm:.fss ._

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